S.Megalakumari vs The Deputy Inspector General Of Prison
2026 Latest Caselaw 700 Mad

Citation : 2026 Latest Caselaw 700 Mad
Judgement Date : 24 February, 2026

[Cites 2, Cited by 0]

Madras High Court

S.Megalakumari vs The Deputy Inspector General Of Prison on 24 February, 2026

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                                      W.P.Crl.(MD) No.1064 of 2026


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 24.02.2026

                                                        CORAM:

                              THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
                                                 and
                                 THE HONOURABLE MS.JUSTICE R.POORNIMA

                                        W.P.Crl.(MD) No.1064 of 2026

                S.Megalakumari                                                                  ... Petitioner

                                                                      -vs-

                1.The Deputy Inspector General of Prison
                O/o. The Deputy Inspector General of prison
                  and Correctional Services
                Madurai Range, Madurai Central Prison Campus,
                New Jail Road,
                Madurai.

                2.The Superintendent of Prison
                Central Prison
                Madurai

                3. The Superintendent of Police
                Ramanathapuram District

                4.The Inspector Of Police
                Jetty Police Station
                Ramanathapuram District                                                        ..Respondents

                PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
                a writ of Mandamus directing the respondents 1 and 2 to extend the emergency
                leave to the petitioner's husband for the period of 30 days who is a life convict


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                                                                                             W.P.Crl.(MD) No.1064 of 2026


                namely Saravanapandian (CP No.3847) by considering the representation dated
                21.02.2026
                                  For Petitioner          :         Mr.SMA.Jinnah
                                  For Respondents             :     Mr.T.Senthil Kumar
                                                                    Additional Public Prosecutor


                                                                  ORDER

[Order of the Court was made by G.K.ILANTHIRAIYAN, J.]

The prayer in the petition is to direct the respondents 1 and 2 to extend

the emergency leave to the petitioner's husband for the period of 30 days who

is a life convict namely Saravanapandian (CP No.3847) by considering the

representation dated 21.02.2026

2. It is the case of the petitioner that her husband was convicted by

the IV Additional Sessions Court, Madurai in S.C. No.161 of 2000 and

sentenced to undergo life imprisonment for the offence under Section 302 r/w.

34 of IPC on 05.10.2001. Aggrieved over the same, her husband has also filed

an appeal before this Court in Crl.A(MD) No.1004 of 2001 and the same was

dismissed. The husband of the petitioner is languishing in jail for more than

four years. While being so, the petitioner who is the wife of the convict

submitted representation seeking emergency leave for her husband and the

convict was also granted six days emergency leave and it expires today i.e.,

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24.02.2025. While being so on 20.02.2026 their hut got fired and completely

damaged and thereby the original documents of the petitioner as well as their

children were lost. Therefore the petitioner submitted another representation

dated 21.02.2026 seeking extension of emergency leave for her husband for a

further period of thirty days. The petitioner also lodged complaint before the

Inspector of Police, Jetty Police Station, Ramanathapuram District dated

21.02.2026 for damage of their hut.

3. Considering the above facts and circumstances of the case the

second respondent is directed to consider the representation submitted by the

petitioner dated 21.02.2026 seeking extension of emergency leave for her

husband by today itself in the light of the observation made in this order.

4. With the above direction, the writ petition(Crl.)stands disposed

of.

                                                                            [G.K.I., J.]            [R.P., J.]
                                                                                      24.02.2026
                NCC      : Yes / No
                Index : Yes / No
                Internet : Yes / No
                aav

Note: Issue order copy on 24.02.2026

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To:

1.The Deputy Inspector General of Prison O/o. The Deputy Inspector General of prison and Correctional Services Madurai Range, Madurai Central Prison Campus, New Jail Road, Madurai.